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State of Haryana - Section

Section 7 in The Punjab Court-fee Stamp Rules 1934

7. Particulars to be noted on processes issued.

- On every process issued from any Court the following particulars shall be recorded, namely :- (1) the name of the process-server deputed to serve or execute the same; (2) the period within which the process-server is required to certify service or execution; (3) the amount of fee paid and the date of payment; and (4) the date of return after service or execution.Such endorsements shall be signed by the Civil Nazir or Naib-Nazir, or Bailiff.